LAWS(APH)-1999-9-87

MOHAMMAD SALEEM Vs. R RAMARAO

Decided On September 01, 1999
MD.SALEEM Appellant
V/S
R.RAMARAO Respondents

JUDGEMENT

(1.) In all these matters the issue that cropped up for decision being common, they can be disposed of by a common judgment.

(2.) In these cases the Court is called upon to adjudicate whether a student can seek writ of mandamus against the authorities concerned to permit him to appear for the examinations without putting the required attendance, either on the ground of existence of legal right or violation of equality clause enshrined in Article 14 of the Constitution of India or on the ground of legitimate expectation.

(3.) Though the issue is squarely covered by a judgment of a Division Bench of this Court in The Principal, Siddartha College of Pharmacy, Vijayawada v. K.V. Narayana Raju and another, WA No.522 of 1999, dated 6-4-1999, in K. Prashant and others v. Andhra University, WP No.34780 of 1998, dated 17-2-1998, in K. Venkata Romania v. Andhra University and another, in WP No.20644 of 1998, dated 2-12-1998 and in Sri Garlapati Sreevardan v. The Registrar Andhra University and another, in WPMP No.12916 of 1999 in WPNo.22954 of 1998, dated 10-6-1999, as the contentions raised by the Counsel in this Batch of cases were adverted to, I heard the arguments at length and proposes to deliver a detailed judgment touching various contentions raised by the petitioners, to put an end to the controversy once for all.